Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(2) in Orissa Human Rights Commission (Procedure) Regulations, 2003 (2)Words and expressions not defined in these Regulations, shall, to the extent defined in the Act, have the same meaning as assigned to them therein.
